ABDULRAZAK MAHOMAD MEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR bearing Prohibition C.R. No. III108 of 2013 with Sagbara Police Station for the offences punishable under Sections 66(1)(B), 65(A)(E), 116(B) and 81 of the Prohibition Act.

(2.) MR . Amit N. Chaudhary, learned advocate for the applicants submitted that the applicants have not committed any offence as alleged and have been falsely implicated in the commission of offence. It is the case of the present applicants that they are being the Driver and Cleaner of the truck and not the owner of the goods and not aware about English Liquor seized from the Truck. It is also submitted that the applicants are coming from poor strata of society and there is no other criminal antecedents against them and prayed to release them on regular bail.

(3.) I have heard learned Advocates appearing for the parties and perused the record. It appears that the stock of liquor worth Rs.29,54,400/ was seized from the applicants, and that too, without having any valid permit to transport the same.